Supreme Court - Daily Orders
Tata Communications Ltd. vs Union Of India on 21 January, 2021
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
1
ITEM NO.2 Court 5 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 13010/2020
(Arising out of impugned final judgment and order dated 25-11-2019
in WPC No. 2130/2014 passed by the High Court Of Delhi At New
Delhi)
TATA COMMUNICATIONS LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.111886/2020- INTERVENTION/IMPLEADMENT and IA No.111884/2020-PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.111883/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 21-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Harish Salve, Sr. Adv. Mr. Maninder Singh, Sr. Adv. Mr. Dhruv Mehta, Sr. Adv. Mr. Ajit Warrier, Adv.
Mr. Angad Kochhar, Adv.
Mr. Aditya Nayyar, Adv.
Ms. Tanvi Dubey, Adv.
Ms. Malvika Yadav, Adv.
Mr. S. S. Shroff, AOR For Respondent(s) Mr. Tarun Johri, Adv.
Mr. Ajay Vikram Singh, AOR Ms. Priyanka Singh, Adv. Mr. Chandra Shekher, Adv.Signature Not Verified
UPON hearing the counsel the Court made the following Digitally signed by DEEPAK SINGH Date: 2021.01.21 16:59:40 IST Reason: O R D E R 2 It is urged that one of the issue raised pertaining to Section 17(3A) of the 1894 Act in this Special Leave Petition is pending consideration in Civil Appeal No. 24 of 2009.
Issue notice, returnable within three weeks.
Dasti, in addition, is permitted.
Liberty is granted to serve on the Standing Counsel for the Central Agency.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)